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State of Himachal Pradesh - Section
Section 29 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
29. Fees on application.
- The following fees shall be payable in court fee stamps in respect of applications, under section 54:-| (i) | on the application | … Rs. 10 |
| (ii) | on the copy of the order against which application is made | ... Rs. 1.25 |
| (iii) | certified copy of the grounds of last appeal, if any, filedunder sub-section (3) or sub-section (4) of section 30 | ... Rs. 1.25 |
| (iv) | process fee | Rs. 2 upto four respondents and 50 paise, for each additionalrespondent subject to a maximum of Rs. 5: |